Ravindra Nath Rustagi Proprietor Of M/S Air Mech Engineers And Consultants Lko vs. State Of U.P. Thru. Prin. Secy. State Tax Lko And 3 Others
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. HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW WRIT TAX No. - 883 of 2025 Court No. - 6 HON'BLE PANKAJ BHATIA, J.
Heard learned counsel for the petitioner and learned Standing Counsel for 7. Orders dated 14.02.2025 & 14.07.2025 are quashed. Versus Counsel for Petitioner(s) : Mudit Agarwal Counsel for Respondent(s) : C.S.C. Ravindra Nath Rustagi Proprietor Of M/S Air Mech Engineers And Consultants Lko .....Petitioner(s) State Of U.P. Thru. Prin. Secy. State Tax Lko And 3 Others .....Respondent(s)
Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. September 4, 2025 nishant WTAX No. 883 of 2025 2 (Pankaj Bhatia,J.) NISHANT MOHAN High Court of Judicature at Allahabad, Lucknow Bench
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.